Section 14(2) in The Inland Waterways Authority Of India Act, 1985
(2)The Authority may also--(a)advise the Central Government on matters relating to inland water transport;(b)study the transport requirement with a view to co-ordinating inland water transport with other modes of transport;(c)carry out hydrographic surveys and publish river charts;(d)assist, on such terms and conditions as may be mutually agreed upon, any State Government in formulation and implementation of scheme for inland water transport development;(e)develop consultancy services and provide such services, on such terms and conditions as may be mutually agreed upon, in India and abroad in relation to planning and development of waterways for shipping and navigation or any facility thereat;(f)conduct research in matters relating to inland water transport including development of craft design, mechanisation of country crafts, technique of towage, landing and terminal facilities, port installations and survey techniques;(g)lay down standards for classification of inland waterways;(h)arrange programme of technical training for inland water transport personnel within and outside the country; and(i)perform such other functions as may be necessary to carry out the provisions of this Act.
